RAJASTHAN STATE ELECTRICITY BOARD Vs. NOPA RAM

JUDGEMENT

(1.) A common order was passed in Complaint Cases No.33/91 to 41/91 against the appellants by the District Forum, Nagaur on 25.7.92. By the impugned order some directions were given against the opposite parties. Separate appeals have been filed arising out of the orders passed in aforesaid nine complaints. This appeal under Sec.15 of the Consumer Protection Act, 1986 ("the Act") has been filed against the order passed in Complaint Case No.40/91. The appeal was filed on 28.10.92 against the order dated 25.7.92.

(2.) Office has reported that the appeal is barred by 61 days. This is not disputed by the learned Counsel appearing for the appellants. An application for condonation of delay in presenting the appeal supported by affidavit of Shri B. M. Chachan AEN (Oandm) was submitted.

(3.) We have heard Mr. R. K. Sharma learned Counsel for the appellants on the question of limitation in presenting the appeal and have carefully considered the application and the affidavit in support thereof. The only question at this stage is whether the appellants have shown sufficient cause for presenting the appeal after 61 days of the expiry of the period of limitation. Proviso to Sec.15 of the Act is as follows:-